Sri Srikantachar vs Sri H Anandamurthy
2022 Latest Caselaw 5879 Kant

                                       C.R.P.No.633/2018

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 31ST DAY OF MARCH 2022

                        BEFORE

        THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

     CIVIL REVISION PETITION No.633/2018 (SC)

BETWEEN:

SRI SRIKANTACHAR
S/O LATE SRI CHANNAPPACHAR
SINCE DECEASED BY HIS LRS
1.     SMT SHAKUNTALA
       W/O LATE SRI SRIKANTACHAR
       AGED ABOUT 67 YEARS
2.     SRI H.SANJAY
       S/O LATE SRIKANTACHAR
       AGED ABOUT 30 YEARS
       BOTH ARE R/AT NO.35/1
       PORTION OF 1ST FLOOR
       REVANNASIDDESHWARA NILAYA
       2ND CROSS, AVALAHALLI
       MYSORE ROAD
       BENGALURU - 560 026             ...PETITIONERS
(BY SRI R.B.SADASIVAPPA, ADVOCATE)
AND:
SRI H. ANANDAMURTHY
S/O SRI HUCHIRACHAR
AGED ABOUT 50 YEARS
R/AT NO.35/1, NEW NO.2/A
V.P.KATHA NO.377
HOUSE LIST NO.35/1
PID NO.41-99-2/A
GROUND FLOOR
REVANASIDDESHWARA NILAYA
2ND CROSS, AVALAHALLI
MYSORE ROAD
BENGALURU - 560 026                    ...RESPONDENT
(BY SRI GANESH H.KEMPANNA, ADVOCATE)
                                                   C.R.P.No.633/2018

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      THIS CIVIL REVISION PETITION IS FILED UNDER
SECTION 18 OF SMALL CAUSE COURTS ACT, AGAINST THE
JUDGMENT AND DECREE DATED 22.10.2018 PASSED IN
S.C.NO.889/2014 ON THE FILE OF THE VIII ADDITIONAL SMALL
CAUSES JUDGE AND XXXIII ACMM, MEMBER, MACT,
BENGALURU, DECREEING THE SUIT FOR EVICTION.
     THIS CIVIL REVISION PETITION COMING ON FOR
ORDERS THIS DAY THROUGH VIDEO CONFERENCE, THE COURT
MADE THE FOLLOWING:
                           ORDER

Both counsel present.

2. Learned counsel for the respondent submits

that respondent has received the arrears of rent and

vacant possession of the schedule property.

3. Petitioners' counsel has filed memo for

dismissal of the petition an infructuous.

Recording the submission and the memo, the

petition is dismissed as infructuous.

Return the trial Court records forthwith.

Sd/-

JUDGE pgg